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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(a) in Hyderabad Children Protection Act

(a)Any head of a household in whose house, on the commencement of this Act, there be any child of less than 12 years of age, and who is not a near legitimate relation of himself or of any relation of his residing in his house or of any servant of his, or has not been adopted or is not in good faith intended to be adopted under section 5; or